VIII Meerut Roller Flour Mills Pvt. v. Meerut Roller Flour Mills Pvt Vs CIT

420 ITR 216High Court2019#24943 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2023.

Judgments citing VIII Meerut Roller Flour Mills Pvt. v. Meerut Roller Flour Mills Pvt Vs CIT

Kaustubh Gupta, Meerut vs. Pr. CIT, Ghaziabad

In the result, appeal is allowed

ITA 1125/DEL/2022[2017-18]Status: DisposedITAT Delhi07 Dec 2023AY 2017-18

Bench: Shri Saktijit Dey, Vice- & Shri M. Balaganeshassessment Year: 2017-18 Kaustubh Gupta, 412/3, Versus Pr. C.I.T., Mangal Pandey Nagar, Ghaziabad. Meerut. Pan: Aabcs3651B (Appellant) (Respondent) Assessee By: Sh. Sanjeev Sapra, C.A. Revenue By: Sh. Waseem Arshad, Cit/Dr Date Of Hearing : 28.11.2023 Date Of Pronouncement: 07.12.2023 Order Per Saktijit Dey, Vice-

For Appellant: Sh. Sanjeev Sapra, C.AFor Respondent: Sh. Waseem Arshad, CIT/DR

Section 142(1)Section 143(3)Section 263

…390 ITR 292 (Bom) (v). ITO vs. DG Housing Projects Ltd., 343 ITR 329 (Del) (vi) Eicher Motor Ltd. vs. CIT, 125 taxmann.com 432 (ITAT Delhi) (vii). CIT vs. Honda Siel Power Products Ltd., 333 ITR 547 (Del). (viii). Meerut Roller flour Mills Pvt. Ltd. vs. CIT, 420 ITR 216 (All) (ix). CIT vs. Smt. D. Valliammal, 230 ITR 695 (Mad.) (x). CIT vs. Gabriel India Ltd. 203 ITR 108 (Bom) 6. Learned Departmental Representative submitted, in course of assessment proceedings, the Assessing Officer has not at all enquired into the genuineness of purchase and sale of shares by the assessee. He submitted, subsequent investiga…

Vinod Kumar Gupta, Uttarpradesh vs. Circle-1(1)(1), Meerut

In the result, the appeal of the assessee is allowed

ITA 664/DEL/2022[2014-15]Status: DisposedITAT Delhi30 Aug 2022AY 2014-15

Bench: Dr. B. R. R. Kumarsh. Anubhav Sharma

For Appellant: Sh. Salil Kapoor, Adv. &For Respondent: Sh. Surender Pal, CIT DR

Section 131Section 133(6)Section 143(3)Section 254Section 263

…THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH ‘H’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Anubhav Sharma, Judicial Member ITA No. 664/Del/2022 : Asstt. Year : 2014-15 Vinod Kumar Gupta, Vs Pr. CIT, A-11, Jawala Nagar Meerut, Ghaziabad Meerut, Uttar Pradesh-250002 (APPELLANT) (RESPONDENT) PAN No. AAQPG8113L Assessee by: Sh. Salil Kapoor, Adv. & Sh. Sumit Lal Chandani, Adv. Revenue by: Sh. Surender Pal, CIT DR Date of Hearing: 20.07.2022 Date of Pronouncement: 30.08.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against the order of ld.…

Karnika Fuels & Commodities Pvt. Ltd., Kolkata vs. PCIT-2, Kolkata

In the result, the appeal of the In the result, the appeal of the assessee is allowed

ITA 439/KOL/2020[2015-16]Status: DisposedITAT Kolkata27 Apr 2022AY 2015-16

Bench: Shri Sanjay Garg & Shri Girish Agrawalassessment Year: 2015-16 M/S. Karnika Fuels & Pr. Commissioner Of Income Tax- 2, Kolkata Commodities Pvt. Ltd. C/O Rsvpc Aaykar Bhawan & Company, 41 A, A.J.C Bose Vs. P-7 Chowringhee Sq., Kolkata-700 Road, Suite No. 613, 6Th Fl., 069. Kolkata-700 017. Pan: Aacck8368C (Appellant/Department) (Respondent/Assessee

For Appellant: Shri Vinod Kr. Jain, FCA (AR)For Respondent: Shri Manish Kanojia, Addl.CIT(DR)

Section 263

…Sinhotia Metals & Minerals (p) Ltd vs PCIT, Durgapur[ITA no 889/ko1/2017 dated Durgapur[ITA no 889/ko1/2017 dated 16.01.2019 Mere non-mention/non mention/non-discussion in order VIII Meerut Roller Flour Mills Pvt Vs Meerut Roller Flour Mills Pvt Vs CIT (2019) 420 ITR 216(AII) IX CIT Vs Vodafone Essar South Ltd (2012) 28 taxmann.com 273 CIT Vs Vodafone Essar South Ltd (2012) 28 taxmann.com 273 X CIT Vs M/s Vikas Polymers (ITA no.3/1991) Delhi HC dt. 16.08.2010 Vikas Polymers (ITA no.3/1991) Delhi HC dt. 16.08.2010 XI CIT Vs Goyal Private Family Specific trust [(1988) 171ITR 698 All] Goyal Private Family Specific t…